Himachal Pradesh High Court
The Deoli Cooperative Agriculture ... vs . State Of H.P. & Ors on 3 January, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
The Deoli Cooperative Agriculture Service Society Vs. State of H.P. & ors .
CWP No. 2140 of 2020 3.1.2023 Present: Mr. Ajay Sharma, Senior Advocate with Mr. Atharv Sharma, Advocate, for the petitioner.
Mr. Y.P.S. Dhaulta, Additional Advocate General with Mr. J.S. Guleria, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for respondentsState.
On following order:
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6.12.2022, this Court passed
"Record reveals that an amount of more than rupees the thirteen crores has been embezzled by members of the Managing Committee and also the Secretary, but no steps have been taken to recover the said amount. No doubt some members of the erstwhile Managing Committee have filed various writ petitions in this Court, but we have been informed that there is no stay of proceedings in the execution petition. If that be so, we really fail to understand why the Official respondents have not taken any concrete steps to recover the amount.
Therefore, let fresh status report by the Assistant Registrar, Cooperative Society, Una, clearly indicating therein that what further steps are being taken to recover the amount in question and further what action has been taken by the authorities in terms of the status report filed alongwith compliance affidavit, dated 7.11.2022."
2. Today, the Assistant Registrar, Coop. Society, Una, who is otherwise present in person, has filed the status report. We are not, at all, satisfied with the slow and tardy progress being made in the instant case.
::: Downloaded on - 04/01/2023 20:34:12 :::CIS3. Therefore, we direct the Assistant Registrar, .
Coop. Society, Una to expedite the matter and conclude the proceedings as expeditiously as possible, and in no event, later than 27.2.2023.
4. For compliance, to come up on 28.2.2023.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge January 3, 2023 (kalpana) ::: Downloaded on - 04/01/2023 20:34:12 :::CIS